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[Cites 0, Cited by 0] [Section 63C] [Entire Act]

State of Tamilnadu - Subsection

Section 63C(1) in Tamil Nadu Town and Country Planning Act, 1971

(1)The Government may constitute a fund called "State Infrastructure and Amenities Fund" to provide adequate infrastructure and basic amenities so as to meet the impact on development and for ensuring sustainable development of urban and rural area.